JAI KRISHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner apprehending his arrest in FIR No. 09/18 dated 17.02.2018 under Section 379 IPC and Sections 32 and 33 of Indian Forest Act, registered at Police Station, Nankhari, District Shimla, Himachal Pradesh, has approached this Court by way of instant petition under Section 438 CrPC, praying therein for grant of pre-arrest bail.

(2.) Sequel to order dated 26.2018, whereby bail petitioner was ordered to be enlarged on interim bail in the event of his arrest, ASI Chaman Lal has come present with the record. Learned Additional Advocate General has also placed on record status report prepared on the basis of investigation carried out by the investigating agency. Mr. Dinesh Thakur, learned Additional Advocate General, on the instructions of the Investigating Officer, who is present in the Court, fairly stated that pursuant to previous order passed by this Court, bail petitioner has joined the investigation and is fully cooperating. Mr. Dinesh Thakur, learned Additional Advocate General, further contended that at this stage, nothing is required to be recovered from the bail petitioner, however, bail petitioner is not disclosing names of other co-accused.

(3.) Mr. Peeyush Verma, learned counsel representing the petitioner, while refuting aforesaid contention of the learned Additional Advocate General contended that the petitioner is fully cooperating in the investigation and has disclosed all the facts known to him. He further contended that in the event of petitioner's being enlarged on bail, he shall cooperate in the investigation and as such, bail petitioner may be enlarged on bail.